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[Cites 0, Cited by 0] [Section 96(2)] [Section 96] [Entire Act]

State of Gujarat - Subsection

Section 96(2)(i) in The Gujarat Co-Operative Societies Act, 1961

(i)a claim by a society for any debt or demand due to it from a member, past member or the nominee, heir or legal representative of a deceased member, whether such a debt or demand be admitted or not;